VIMAL V GHOSH Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 439 read with Section 482 of the cr. P. C. for grant of bail to the petitioner.

(2.) THE allegations against the accused are that 600 grams of ?charas? has been recovered from his possession. It is admitted by both the parties that the cfsl report has confirmed that the contraband received from the petitioner was found to be ?cannabis? (Charas ). In this case, three witnesses have been examined before the trial court and nine witnesses have yet to be examined. The case is likely to be disposed of in the near future.

(3.) KEEPING in view the serious allegations against the petitioner, I am not inclined to grant bail to the petitioner at this stage. Dismissed.